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Bombay High Court to State: Don’t Take Punitive Actions Against Resident Doctors - (24 Mar 2017)

Bombay High Court has directed State and BMC not to take any punitive action against resident doctors who were on mass leave if they resume and asked doctors to get back to work as Government promised to deploy 1100 armed security in April.

Tags : BOMBAY HIGH COURT   RESIDENT DOCTORS  

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